SH. JANAK SINGH Vs. SMT. RENU KUMARI

JUDGEMENT

(1.) Since the year 2006, parties have been litigating in various Courts. Attempt made by this Court to have the matter amicably resolved did not find favour with the parties.

(2.) In this appeal filed under Section 28 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act), appellant Janak Singh (husband) has assailed the judgment dated 24.10.2007, passed by learned Addl. District Judge, Una, Distt. Una, H.P., in HMA Petition No. 4 of 2006, titled as Janak Singh vs. Renu Kumari, whereby his petition for divorce filed under the provisions of Section 13 (1a) of the Act, seeking dissolution of marriage on the ground of cruelty against his wife Renu Kumari, stands dismissed.

(3.) Certain facts are not in dispute. Janak Singh married Renu Kumari as per Hindu Customary Rites on 20.11.2003. At the time of marriage, Janak Singh was already having a son through his previous marriage. Also Renu Kumari was divorced. However, from the wedlock one female child was born. Certain disputes having arisen between the parties, since 8.11.2004 parties started residing separately. The girl child is in the custody of the wife and the son is living with the husband.